RUPAK MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D. Paul, learned counsel appearing for the petitioner.

(2.) The grievance of the petitioner is that he participated in the T-TET examination, 2024 and in Paper-I against question No.09, he selected the answer given under option '(B)' i.e. 'group factor theory' which according to him is correct but in OMR sheet (Annexure-6), the correct answer is shown to be option '(A)' i.e. 'two-factor theory'. The said question with all 4[four] options given as answer thereof, are extracted hereunder:

(3.) Now, Mr. Paul, learned counsel submits that the answer shown in OMR sheet against said question now is not correct and one mark is required to be added with the total score of the petitioner in the T-TET examination of 2024. Mr. Paul, learned counsel also submits that only for shortfall of one mark, the petitioner could not succeed in the examination and if this answer is treated to be correct, he will qualify the said examination. Mr. Paul, learned counsel also submits that if the petitioner qualifies the examination, he will be required to appear before the authority for document verification.